High Courts11 Dec 1990
South Arcot Market Committee and Another Vs The South Arcot District Co-operative Spinning Mills Ltd.
Madras High Court · (1992) 1 MLJ 202
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madras High Court judgments, 1990
964 judgments · page 3 of 49
High Courts10 Dec 1990
K.T.M. Syed Ibrahim Vs Tamil Nadu Wakf Board and Hajee S.A. Sahul Hameed
Madras High Court · (1990) 12 MAD CK 0066
Civil Procedure Code, 1908 (CPC) — Section 9
High Courts10 Dec 1990
Nana Pillai and Another Vs Naina Mohamed Beevi and Others
Madras High Court · (1992) 1 LW 451 : (1991) 419 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(1)
High Courts10 Dec 1990
Ramadoss Thattu Vandaiyar Vs Kamalathammal
Madras High Court · (1991) 472 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 15
High Courts10 Dec 1990
Gowri Corporation Vs Alima Bivi
Madras High Court · (1991) 2 MLJ 134
Evidence Act, 1872 — Section 116
High Courts10 Dec 1990
G. Ahmed Vs State by Asst. Collector of Central Excise, Coimbatore I Division, 6/7 Davaraja Mudali Street, Race Course Road, Coimbatore
Madras High Court · (1991) LW(Cri) 181
Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 5
High Courts07 Dec 1990
The Mayavaram Financial Corporation Limited Mayiladuturai Vs The Registrar of Chits, Pondicherry
Madras High Court · (1990) 12 MAD CK 0067
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 5, Order 47 Rule 6, Order 9 Rule 9Constitution of India, 1950 — Article 225, 226, 227General Clauses Act, 1897 — Section 8
High Courts07 Dec 1990
Tuttapullum Estates Vs Commissioner of Income Tax
Madras High Court · (1990) 90 CTR 189 : (1991) 191 ITR 131 : (1992) 62 TAXMAN 305
Income Tax Act, 1961 — Section 40A(7)
High Courts07 Dec 1990
Canara Steel Ltd. Vs Assistant Collector of Central Excise
Madras High Court · (1991) 54 ELT 27
Central Excise Rules, 1944 — Rule 11Central Excises and Salt Act, 1944 — Section 11B
High Courts07 Dec 1990
J. Mohanlal and Others Vs State of Tamil Nadu and Others
Madras High Court · (1991) 256 MLJ 1
Land Acquisition Act, 1894 — Section 6
High Courts07 Dec 1990
A. Ghouse Khan Vs The Rent Controller and Others
Madras High Court · (1991) 2 LW 274 : (1991) 487 MLJ 1
Constitution of India, 1950 — Article 227
High Courts07 Dec 1990
Damodaran and Others Vs Paul and Others
Madras High Court · (1991) 308 MLJ 1
Constitution of India, 1950 — Article 226, 309
High Courts07 Dec 1990
K.K. Subramania Sah Vs A. Sampath
Madras High Court · (1991) 351 MLJ 1
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(b)
High Courts06 Dec 1990Allowed
E.I.D. Parry (India) Ltd. and Others Vs Central Government
Madras High Court · (1991) 34 ECC 183
Criminal Procedure Code, 1973 (CrPC) — Section 173Essential Commodities Act, 1955 — Section 3, 7
High Courts06 Dec 1990Dismissed
C. Soosai Nayagam Vs Pushpa Ritha and Others
Madras High Court · (1991) 2 DMC 604
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482
High Courts06 Dec 1990
Deputy Commissioner (Ct) Vs Cheran Transport Corporation Ltd.
Madras High Court · (1990) 12 MAD CK 0026
High Courts06 Dec 1990
S.E.A. Raja Vs M.R. Lakshminarasimha Gupta and Others
Madras High Court · (1991) 416 MLJ 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 10(2), 151Constitution of India, 1950 — Article 227
High Courts05 Dec 1990
State of Tamil Nadu Vs Lakshmi Starch Ltd.
Madras High Court · (1990) 12 MAD CK 0070
Tamil Nadu General Sales Tax Act, 1959 — Section 17
High Courts05 Dec 1990
Sivasamy Vs Sub Inspector, Kinathur Kadavu, Coimbatore
Madras High Court · (1992) CriLJ 2041
Criminal Procedure Code, 1973 (CrPC) — Section 173, 360, 361Penal Code, 1860 (IPC) — Section 380, 457Probation of Offenders Act, 1958 — Section 12, 3, 4, 6
High Courts05 Dec 1990
Commissioner of Income Tax Vs Chitram and Co. Pvt. Ltd.
Madras High Court · (1991) 91 CTR 7 : (1991) 191 ITR 96
Income Tax Act, 1961 — Section 32, 32(1), 32(2), 33(1), 33(1)(B)